CourtKutchehry.com
HomeJudgmentsCourtKutchehry AIBlogPricing
Courts/Calcutta High Court/2009

COURT ARCHIVE

Calcutta High Court judgments, 2009

910 judgments · page 10 of 46

By year

  • 2026
  • 2025
  • 2024
  • 2023
  • 2022
  • 2021
  • 2020
  • 2019
  • 2018
  • 2017
  • 2016
  • 2015
  • 2014
  • 2013
  • 2012
  • 2011
  • 2010
  • 2009
  • 2008
  • 2007
  • 2006
  • 2005
  • 2004
  • 2003
  • 2002
  • 2001
  • 2000
  • 1999
  • 1998
  • 1997
  • 1996
  • 1995
  • 1994
  • 1993
  • 1992
  • 1991
  • 1990
  • 1989
  • 1988
  • 1987
  • 1986
  • 1985
  • 1984
  • 1983
  • 1982
  • 1981
  • 1980
  • 1979
  • 1978
  • 1977
  • 1976
  • 1975
  • 1974
  • 1973
  • 1972
  • 1971
  • 1970
  • 1969
  • 1968
  • 1967
  • 1966
  • 1965
  • 1964
  • 1963
  • 1962
  • 1961
  • 1960
  • 1959
  • 1958
  • 1957
  • 1956
  • 1955
  • 1954
  • 1953
  • 1952
  • 1951
  • 1950
  • 1949
  • 1948
  • 1947
  • 1946
  • 1945
  • 1944
  • 1943
  • 1942
  • 1941
  • 1940
  • 1939
  • 1938
  • 1937
  • 1936
  • 1935
  • 1934
  • 1933
  • 1932
  • 1931
  • 1930
  • 1929
  • 1928
  • 1927
  • 1926
  • 1925
  • 1924
  • 1923
  • 1922
  • 1921
  • 1920
  • 1919
  • 1918
  • 1917
  • 1916
  • 1915
  • 1914
  • 1913
  • 1912
  • 1911
  • 1910
  • 1909
  • 1908
  • 1907
  • 1906
  • 1905
  • 1904
  • 1903
  • 1902
  • 1901
  • 1900
  • 1899
  • 1898
  • 1897
  • 1896
  • 1895
  • 1894
  • 1893
  • 1892
  • 1891
  • 1890
  • 1889
  • 1888
  • 1887
  • 1886
  • 1885
  • 1884
  • 1883
  • 1882
  • 1881
  • 1880
  • 1879
  • 1878
  • 1877
  • 1876
  • 1875
  • 1874
  • 1873
  • 1872
  • 1871
  • 1870
  • 1869
  • 1868
  • 1867
  • 1866
  • 1865
  • 1864
  • 1863
High Courts08 Sept 2009Dismissed

Malay Kr. Pakhira Vs Papia Pakhira (nee Mondal)

Calcutta High Court · (2009) 09 CAL CK 0043

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 8Hindu Marriage Act, 1955 — Section 10, 10(1), 23APenal Code, 1860 (IPC) — Section 406, 498A
Read judgment
High Courts08 Sept 2009

Pratima Sengupta Vs State of West Bengal and Others

Calcutta High Court · (2009) 09 CAL CK 0004

Read judgment
High Courts08 Sept 2009Allowed

Sri Nemai Chandra Mollick Vs State of West Bengal and Others

Calcutta High Court · (2009) 09 CAL CK 0001

Read judgment
High Courts07 Sept 2009Allowed

Chemithon Engineers Pvt. Ltd. Vs Secretary, Department of Atomic Energy and Others

Calcutta High Court · (2011) 45 PTC 406

Civil Procedure Code, 1908 (CPC) — Section 141, 20Constitution of India, 1950 — Article 226(1), 226(2), 227, 32Patents Act, 1970 — Section 125, 25(2), 39, 52(1), 52(2)
Read judgment
High Courts07 Sept 2009Allowed

Baijnath Shaw and Others Vs State and Others

Calcutta High Court · (2009) 09 CAL CK 0010

West Bengal Municipal Act, 1993 — Section 217
Read judgment
High Courts04 Sept 2009

Prakash Chandra Biswas Vs New India Assurance Co. Ltd. and Another

Calcutta High Court · (2011) ACJ 622 : AIR 2010 Cal 19 : (2010) 1 CALLT 17 : (2011) 7 RCR(Civil) 1554

Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 145, 157Motor Vehicles Act, 1988 — Section 140, 166, 171
Read judgment
High Courts04 Sept 2009Dismissed

Escon Consultant Pvt. Ltd. Vs Harun-Al-Rashid and Others

Calcutta High Court · (2009) 09 CAL CK 0016

Constitution of India, 1950 — Article 227Limitation Act, 1963 — Article 44, 64, 65
Read judgment
High Courts02 Sept 2009

Dheeraj Chowdhury Vs The State of West Bengal and Another

Calcutta High Court · (2009) 09 CAL CK 0081

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
Read judgment
High Courts02 Sept 2009

Partho Pal Chowdhury and Another Vs The State of West Bengal and Another

Calcutta High Court · (2009) 09 CAL CK 0066

Criminal Procedure Code, 1973 (CrPC) — Section 164, 227Penal Code, 1860 (IPC) — Section 120B, 366A, 368, 372
Read judgment
High Courts02 Sept 2009Allowed

Omega Shelters Pvt. Ltd. Vs Unit Construction Company Pvt. Ltd. and Others

Calcutta High Court · (2009) 09 CAL CK 0058

Arbitration and Conciliation Act, 1996 — Section 5, 8
Read judgment
High Courts02 Sept 2009Dismissed

Sri Usha Charan Naskar Vs Smt. Niva Rani Naskar

Calcutta High Court · (2009) 09 CAL CK 0042

Evidence Act, 1872 — Section 114Hindu Marriage Act, 1955 — Section 17Penal Code, 1860 (IPC) — Section 109, 194
Read judgment
High Courts02 Sept 2009Allowed

Sazzad Hossain Vs State of West Bengal and Others

Calcutta High Court · (2009) 09 CAL CK 0039

Read judgment
High Courts02 Sept 2009

Sri Sadhan Mondal Vs The State of West Bengal and Another

Calcutta High Court · (2009) 09 CAL CK 0038

Criminal Procedure Code, 1973 (CrPC) — Section 125, 437, 438Penal Code, 1860 (IPC) — Section 323, 34, 494, 498A
Read judgment
High Courts02 Sept 2009Dismissed

Adi Jogesh Radio and Another Vs State of W.B. and Others

Calcutta High Court · AIR 2010 Cal 25 : (2010) 2 BC 312 : 114 CWN 727

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 13(4), 2, 31
Read judgment
High Courts02 Sept 2009Allowed

Omega Shelters Pvt. Ltd. Vs Unit Construction Co. Pvt. Ltd. and Others

Calcutta High Court · (2009) 09 CAL CK 0021

Arbitration and Conciliation Act, 1996 — Section 5, 8Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4
Read judgment
High Courts02 Sept 2009Dismissed

Sarada Cereals Pvt. Ltd. and Others Vs The State of West Bengal and Another

Calcutta High Court · (2009) 09 CAL CK 0020

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 202, 202(1)Penal Code, 1860 (IPC) — Section 120B, 185, 403, 406, 420
Read judgment
High Courts02 Sept 2009

Kanthal Bagan Bazar O Byabsayee Samity and Others Vs State of West Bengal and Others

Calcutta High Court · (2009) 09 CAL CK 0008

Read judgment
High Courts02 Sept 2009Dismissed

Adi Jogesh Radia and Another Vs State of West Bengal and Others

Calcutta High Court · AIR 2010 Cal 25 : (2010) 2 BC 312 : 114 CWN 727 : (2010) 7 RCR(Civil) 962

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 13(4), 2(c), 2(t)
Read judgment
High Courts01 Sept 2009

Sri Shambhu Bag Vs New India Assurance Company Limited

Calcutta High Court · (2009) 09 CAL CK 0074

Read judgment
High Courts01 Sept 2009

Prasanta Kumar Shee Vs Amrita Kumar Bera and Others

Calcutta High Court · (2009) 09 CAL CK 0067

West Bengal Land Reforms Act, 1955 — Section 15A, 21(3)
Read judgment
Previous1…89101112…46Next

© 2026 CourtKutchehry.com · India’s Intelligent Legal Research Platform

HomeCourtKutchehry AIPrivacy PolicyRefund PolicyTerms and Conditions